Bilali And Ors vs National Insurance Company Limited And ...
2026 Latest Caselaw 207 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Bilali And Ors vs National Insurance Company Limited And ... on 2 February, 2026

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                                   Serial No. 3
                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR
                                              (Special Mediation Drive Case)
                                                    Mac App 72/2020
                BILALI AND ORS
                                                                                   ..... Petitioner(s)
                                                      Through: -
                                                          Mr. Ahmad Museeb, Advocate vice
                                                          Mr. Solih Pirzada, Advocate.

                                                              V/s
                NATIONAL INSURANCE COMPANY LIMITED AND ANR
                                                                                 ..... Respondent(s)

Through: -

Mr. Areeb Kawoosa, Advocate.

CORAM:

HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE (ORDER)

02.02.2026 Upon coming up instant matter for consideration being a case identified for mediation in terms of Notification No. 238 of 2026/RG/GS dated 28.01.2026, inasmuch as, in view of consent expressed by appearing counsel for the parties for referring the matter for mediation under Special Mediation Drive, 2.0, the instant petition is accordingly ordered to be sent to mediation.

Registry is directed to take necessary steps in this regard with an intimation to the appearing counsel for the parties for appearance before the Mediator.

(Javed Iqbal Wani) Judge

SRINAGAR 02.02.2026 "Abdul Rashid"